Section 141A(1) in Chennai City Municipal Corporation Act, 1919
(1)If the expenditure incurred by the [State Government] or by any local authority in the [State of Tamil Nadu] [Substituted for the words 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970.] for any purpose authorized by or under Schedule V is such as to benefit the inhabitants of the city, the council may make a contribution towards such expenditure.
